OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant Om Prakash stands convicted and sentenced as below vide judgment dtd. 26/10/2017 passed by the learned Additional Sessions Judge, Pali in Sessions Case No.141/2015 (4/2011):

(2.) Being aggrieved by his conviction and the sentences awarded to him, he has preferred the instant appeal under Sec. 374 (2) CrPC, 1973.

(3.) Facts in brief are that the complainant Somaram lodged a written report at the Police Station Kotwali, Pali on 10/11/2010 at 10.45 a.m. alleging inter alia that on the same morning at about 8.30 a.m. Hukmaram called and informed him that he had received intimation from Kanaram of Bithuda that the first informant's father Narayan Lal had been murdered in the factory. Upon receiving such information, the first informant accompanied by his uncle Ranaram, Devaram and Hukmaram went to the J.K. Textile Factory at Mandiya Road, Pali, where the factory owner Sunil Kumar and other people were already present. The dead body of his father was lying on a floor of the room located in the left side of the factory. Blood was scattered on the floor all around the body. Dead body of Govind Singh S/o Gom Singh, resident of of Lakhon Ka Khet, Tehsil Sojat was also seen lying in a pool of blood in another room of the factory. The first informant alleged that some unknown person/s had assaulted and killed his father and Mr. Govind Singh during the night time. He further alleged that his father was working as Guard in the factory for the last one year.